Himachal Pradesh High Court
Jakh Institutional Society vs State Of H.P. And Ors on 13 August, 2020
Bench: Sureshwar Thakur, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CWP No. 2695 of 2020.
Decided on : 13th August, 2020.
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Jakh Institutional Society ...Petitioner.
Versus State of H.P. and Ors. ....Respondents.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1 For the Petitioner: Mr. Narender Sharma, Advocate.
For the Respondents: Mr. Hemant Vaid and Mr. Hemanshu Mishra, Addl. A.Gs. with Mr. Vikrant Chandel, Dy. A.Gs.
Sureshwar Thakur, Judge (Oral).
Heard. The extant writ petition, seeking therethrough a writ of mandamus against the respondents, for issuance of the apposite NOC from the authorities concerned, is not maintainable, as, the afore application, is, subjudice before the authorities concerned, and, necessarily hence, upto, an adjudication thereon, becomes meted, rather thereupto the extant writ petition, is, not maintainable. Consequently, the extant writ petition is premature, and, it is dismissed being not maintainable at this stage. However, the authorities concerned, are directed to, within three weeks from 1 Whether reporters of the local papers may be allowed to see the judgment?::: Downloaded on - 13/08/2020 20:21:47 :::HCHP
...2...
today, decide the afore application, in accordance with law. It is .
needless to state that in case the petitioner is aggrieved thereagainst, it is permissible, for, it to make a re-motion before the appropriate court, in accordance with law. All pending applications stand disposed of.
Dasti copy.
(Sureshwar Thakur) Judge (Chander Bhusan Barowalia) Judge.
13th August, 2020.
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